GOVINDASAMY Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner submits that the subject matter of writ petition is the order appointing the enquiry officer. There is no interim order in the meantime. Hence, the enquiry proceeded further and based on the enquiry report, he was dismissed from service and writ petition was filed challenging the dismissal order.

(2.) IN view of the above submission made by the learned counsel for the petitioner, I am of the view that nothing survives for adjudication. Therefore, the writ petition is dismissed. No costs. Consequently, connected miscellaneous petition is also dismissed.